Section 2(d) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(d)["additional price"] [These words substituted for the word 'bonus' by Maharashtra 59 of 1981, Section 3(a).] in respect of any grower or other person tendering cotton at a collection centre, means if the final price fixed for any cotton season exceeds the guaranteed price, the proportionate amount payable to him as [additional price] [This word was substituted for the word 'kapas' by Maharashtra 48 of 1974, Section 3(b).] under sections 30 and 32, on the quantity of [cotton] [This word was substituted for the word, 'kapas' by Maharashtra 48 of 1974, Section 3(a).] acquired from him;
